High Courts12 Apr 1978
Fathima Bivi and Others Vs Bhavasa Maracair and Others
Madras High Court · (1979) 1 MLJ 409
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,588 of 5,229
High Courts12 Apr 1978
Additional Commissioner of Income Tax and Another Vs Victoria Technical Institute
Madras High Court · (1979) 120 ITR 358
Income Tax Act, 1961 — Section 11(1), 2(15)
High Courts12 Apr 1978
B. Seetharama Pillai Vs Commissioner of Agricultural Income Tax and Another
Madras High Court · (1979) ILR (Mad) 72 : (1979) 117 ITR 705
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 9(2)
High Courts12 Apr 1978
Kandaswamy Gounder and another Vs Sinna Gounder and others
Madras High Court · (1978) 04 MAD CK 0013
High Courts11 Apr 1978
S. Abdul Rahman Vs Commissioner of Wealth-tax
Madras High Court · (1979) 117 ITR 570
Wealth Tax Act, 1957 — Section 37(7), 7(1)
High Courts11 Apr 1978
R. Dorairajan Vs Saminathan
Madras High Court · (1978) 04 MAD CK 0048
Evidence Act, 1872 — Section 116
High Courts11 Apr 1978
Thvl. Kathiresan Yarn Stores, Salem Vs The State of Tamil Nadu
Madras High Court · AIR 1978 Mad 322 : (1978) ILR (Mad) 99 : (1978) 91 LW 313 : (1978) 42 STC 121
Tamil Nadu General Sales Tax Act, 1959 — Section 12(2), 12(3), 16(1)
High Courts10 Apr 1978
N.V. Lakshmanan Chettiar Vs State of Tamil Nadu
Madras High Court · AIR 1979 Mad 69 : (1978) ILR (Mad) 285 : (1978) 91 LW 606 : (1977) 90 LW 606
High Courts10 Apr 1978
A.C. Paul Vs Tax Recovery Officer
Madras High Court · (1978) 7 CTR 337
Constitution of India, 1950 — Article 133, 133(1)Income Tax Act, 1961 — Section 20(7), 220(7)
High Courts10 Apr 1978
Rajendran and Others Vs Rajambal Ammal and Others
Madras High Court · AIR 1979 Mad 10 : (1978) 91 LW 401 : (1977) 90 LW 401
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 6, Order 33 Rule 7
High Courts10 Apr 1978Allowed
Chidambaram Chettiar Vs Periyasamy Chettiar
Madras High Court · AIR 1978 Mad 370 : (1978) 91 LW 405
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66Limitation Act, 1963 — Article 136
High Courts07 Apr 1978
N.A. Perianna Chettiar (died) and Others Vs Soora Radhakrishna Chetti and Others
Madras High Court · (1979) 1 MLJ 165
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Contract Act, 1872 — Section 61
High Courts07 Apr 1978
P.M. Rajagopalan Vs Mohanan and Others
Madras High Court · (1979) 2 MLJ 460
Motor Vehicles Act, 1988 — Section 110A
High Courts05 Apr 1978
Salem Chemical Industries, a registered Firm Vs Bird and Co. (P) Ltd., Calcutta
Madras High Court · AIR 1979 Mad 16 : (1979) ILR (Mad) 35 : (1978) 91 LW 522 : (1977) 90 LW 522
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 28
High Courts05 Apr 1978
Periasami Thevar Vs Namasivayam Pillai
Madras High Court · (1979) ILR (Mad) 379 : (1979) 92 LW 32 : (1979) 1 MLJ 467
Contract Act, 1872 — Section 38Post Office Act, 1898 — Section 44
High Courts04 Apr 1978
India Motor Parts and Accessories Ltd. Vs Commissioner of Income Tax
Madras High Court · (1981) 130 ITR 311
High Courts04 Apr 1978
Combined Industries (P.) Ltd. Vs Commissioner of Income Tax
Madras High Court · (1978) 04 MAD CK 0057
Income Tax Act, 1961 — Section 256, 260
High Courts04 Apr 1978Allowed
State by Public Prosecutor Vs Sivaprakasam
Madras High Court · (1978) LW(Cri) 180
Tamil Nadu District Municipalities Act, 1920 — Section 199, 317(c)
High Courts04 Apr 1978
Md. Hussain Sait Vs Controller of Estate Duty
Madras High Court · (1979) 117 ITR 654
Estate Duty Act, 1953 — Section 12
High Courts04 Apr 1978
Union of India (UOI) Vs Ganesh Lal Bajaj and Others
Madras High Court · (1978) 91 LW 511 : (1977) 90 LW 511
Income Tax Act, 1961 — Rule 16, 16(1), 2